MOHESWARI HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. YS Mannan, learned counsel for the petitioner. Also heard Mr. BK Sharma, learned Standing Counsel, Social Welfare Department as well as Mr. C Baruah, learned Standing Counsel, Accountant General's Office.

(2.) Learned counsel for the petitioner submits that the petitioner was appointed on 28.12.1974 as Mukhiya Sevika in a Project under the Assam State Social Welfare Advisory Board and she joined he said post on 20.01.1975.

(3.) Thereafter, the Chairman of the Assam State Social Welfare Advisory Board wrote a letter dated 23.07.1974 stating that the State Government in their letter No. DSW(G)-2/74/107 dated 19.03.1974 has ordered the State Board to take over the administration of all the Family and Child Welfare Projects in the State w.e.f. 01.04.1974 on behalf of the Govt. of Assam with its assets, properties and all existing workers on the same terms and conditions and protection of last pay as on 31.03.1974.